M/S Gayathri Rock Products vs The State Of Kerala
2021 Latest Caselaw 571 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                       WP(C).No.26282 OF 2020(I)


PETITIONER/S:

                M/S GAYATHRI ROCK PRODUCTS
                PAZHAMBALAKODE, A PARTNERSHIP FIRM,
                REPRESENTED BY ITS MANAGING PARTNER P P VINCENT,
                AGED 48, S/O PAPPU,
                PAYAPILLY HOUSE, KALADY P.O.,
                ERNAKULAM DISTRICT-683 574.

                BY ADV. SRI.G.SREEKUMAR (CHELUR)

RESPONDENT/S:

      1         THE STATE OF KERALA
                REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
                LOCAL SELF GOVERNMENT DEPARTMENT,
                GOVERNMENT SECRETARIAT,
                THIRUVANANTHAPURAM DISTRICT-695 001.

      2         THE DISTRICT GEOLOGIST,
                OFFICE OF THE DISTRICT GEOLOGIST,
                DEPARTMENT OF MINING AND GEOLOGY,
                TOWN BUS STAND COMPLEX,
                PALAKKAD DISTRICT-678 014.

      3         THE TARUR GRAMA PANCHAYATH,
                REPRESENTED BY ITS SECRETARY,
                TARUR P.O., PALAKKAD DITRICT-678 544.

                R2 BY SRI.PAUL ABRAHAM VAKKANAL, GOVERNMENT PLEADER
                R3 BY SRI.U.BALAGANGADHARAN, STANDING COUNSEL

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD             ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.26282 OF 2020
                                          2




                         W.P.(C) No.26282 of 2020
                   -----------------------------------------------


                                JUDGMENT

The grievance of the petitioner in the writ petition

concerns Ext.P11 decision taken by the third respondent

Panachayat on the application preferred by the petitioner for

renewal of the licence for operating the quarry referred to in the

writ petition.

2. Today, when this matter was taken up, the

learned counsel for the third respondent Grama Panchayat

submitted, on instructions, that the licence granted to the

petitioner for operating the quarry has been renewed by the

Panchayat.

In the light of the submission made by the learned

counsel for the third respondent, the grievance of the petitioner

stands redressed and the writ petition is accordingly, closed.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj WP(C).No.26282 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE LICENSE ISSUED BY THE TARUR GRAMA PANCHAYATH DATED 3.4.18 IN THE NAME OF THE PETITIONER.

EXHIBIT P2 A TRUE COPY OF THE CERTIFICATE ISSUED BY THE DISTRICT GEOLOGIST, PALAKKAD DATED 5.4.2018

EXHIBIT P3 A TRUE COPY OF THE ENVIRONMENTAL CLEARANCE NO DIA/KL/PL/8/17 DATED 29.7.2017

EXHIBIT P4 A TRUE COPY OF THE CONSENT TO OPERATE ISSUED BY THE POLLUTION CONTROL BOARD DATED 17/8/2017

EXHIBIT P5 A TRUE COPY OF THE PERMISSION GRANTED BY THE PETROLEUM DEPARTMENT DATED 25.10.2017

EXHIBIT P6 A TRUE COPY OF THE JUDGMENT REPORTED IN 2020(1) KLT PAGE 109 DATED 18.12.2019

EXHIBIT P7 A TRUE COPY OF THE JUDGMENT IN WPC NO.10705 OF 2020 DATED 1.6.2020 OF THIS HON'BLE COURT

EXHIBIT P8 A TRUE COPY OF THE COMMUNICATION FROM THE IRRIGATION DEPARTMENT DATED 4.9.2020

EXHIBIT P9 A TRUE COPY OF THE COMMUNICATION OF THE MINING DEPARTMENT DATED 22.10.2020

EXHIBIT P10 A TRUE COPY OF THE REQUEST OF THE PETITIONER DATED 27.10.2020

EXHIBIT P11 A TRUE COPY OF THE COMMUNICATION OF THE SECRETARY, TARUR GRAMA PANCHAYATH DATED 10.11.2020

EXHIBIT P12 A TRUE COPY OF THE JUDGMENT REPORTED IN 2019 VOL 4 KHC PAGE 553 DATED 30.8.2019